HAZARILAL Vs. LACHHMAN

JUDGEMENT

(1.) THIS is an appeal by the Defendant No. 2 Appellant Hazarilal against whom a decree for damages in tort has been passed by the Additional District Judge, Sagar in the sum of Rs. 10,100 with proportionate costs. The decree is joint and several against the two de - fendants, Hazarilal (Defendant No. 2 Appellant) and Lachhman Singh (Defendant No.1, Respondent No. 2).

(2.) THE learned Additional District Judge has found:

(3.) IT is not disputed that Defendant No. 1 Lachhmansingh on the evening of 18th April 1954 at about 7 p. m. maliciously threw acid at the Plaintiff which completely injured both his eyes, making him blind totally. The only question that has been pressed in this appeal is that there was no evidence from which the complicity of the Appellant Defendant No. 2 in the act of Defendant No. 1 Respondent No. 2 could reasonably be inferred.